ASHRAF AMBALAKANDY Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) PETITIONER who is the 3rd accused in Crime No.269/05 of Valapattanam Police Station for offences punishable under sections 465, 468, 420, 494 and 497 read with section 34 IPC, seeks anticipatory bail.

(2.) CONSEQUENT on the non-appearance of the petitioner in C.C.No.655/05 before the J.F.C.M.-II, Kannur, non-bailable warrants of arrest are pending against the petitioner. Anticipatory bail cannot be granted to nullify the process issued by a court of competent jurisdiction. There is no reason why the petitioner should not surrender before the Magistrate concerned and seek regular bail. Accordingly, if the petitioner surrenders before the Magistrate and files an application for regular bail, within two weeks from today, the same shall be considered and disposed of, preferably on the same date on which it is filed, after examining the explanation offered by the petitioner for his previous non- appearance. Until such consideration, the warrants, if any, pending against the petitioner shall not be executed. This application is disposed of as above.